LAWS(MAD)-1998-7-102

SARAVANAN Vs. G SAMPATH

Decided On July 13, 1998

SARAVANAN Appellant

V/S

G.SAMPATH Respondents

Referred Judgements :-

N. DORAISAMY V. M/S. ARCHANA ENTERPRISES,1995 0 CRLJ 2306 1995 CRI LJ 2306 (MADRAS) [RELIED ON]
ANANDAN V. ARIVAZHAGAN [DISTINGUISHED]
S KRISHNAMOORTHY VS. B S KESAVAN [RELIED ON]
SURYANARAYANAN VS. ANCHOR MARINE SERVICE [REFERRED TO]
SAJ FLIGHT SERVICES PRIVATE LIMITED VS. P T GOPALA RAJA [DISTINGUISHED]

JUDGEMENT

(1.) Both these revisions are being disposed of by a common order, since the parties as well as the issues before this Court are same.

(2.) The facts in Crl. R. C. No. 418 of 1997 are these :

(3.) The facts in Crl. R.C. No. 431 of 1997 are as follows :

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